BIJU KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for pre-arrest bail filed under Sec. 438 of the Code of Criminal Procedure, 1973.

(2.) The petitioner is the sole accused in Crime No. 1007/2022 of Adoor Police Station, Pathanamthitta District. The offences alleged against the petitioner are under Sec. 452 and 354 of Indian Penal Code, 1860.

(3.) According to the prosecution, on 11/7/2022 at about 5.45 p.m., the accused in an inebriated condition trespassed into the house of the petitioner and assaulted and pressed on her chest and thereby, committed the offences alleged.